(1)Inspector General to issue instructions.- The Inspector General may, in his discretion, from time to time, issue detailed directions as to the manner in which the order, discipline and control, prescribed in these rules, shall be maintained.(2)It shall be the duty of all Executive Officers and the guarding establishment to maintain discipline and order amongst prisoners, conducive to good health, proper behaviour, finer aspects of life, education and learning and to work ethics.(3)Discipline shall be strictly enforced in the case of prisoners and no subordinate officer shall hold any communication with a prisoner further than is requisite to enforce obedience to the prison rules and for the performance of his duty, and shall not be allowed to talk of any official matter whatever in the hearing of a prisoner.
